NSL TEXTILES LTD Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Ms. K. Radha, Advocate, for the complainant and Mr. Abhishek Gola, Advocate, for the opposite parties.

(2.) M/s. NSL Textiles Limited (the Insured) has filed above complaint for directing The Oriental Insurance Company Limited (the Insurer) to pay (i) Rs.17493414.00 with interest @18% per annum, from 27/5/2015 till the date of payment, as the insurance claim, (ii) Rs.1.00 crores, as the compensation for mental agony and harassment, (iii) Rs.10.00 lacs, as the cost of litigation; and (iv) any other relief, which is deemed fit and proper, in the facts and circumstances of the case.

(3.) The facts, as stated in the complaint and emerged from the documents attached with the complaint, are as follows:-